NITESH YUGAL SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Advocate for the applicant, learned APP for the State and learned counsel for the intervener.

(2.) This is an application for bail in respect of the offence punishable under Ss. 302, 120-B, 201, 115, 109, 419, 420, 465, 467, 468, 471 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short) read with Ss. 3(1)(i)(ii), 3(2), 3(4) and 3(5) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOCA', for short) registered on 18/2/2021 vide C.R. No.37/2021 with Gangapur Police Station, Nashik.

(3.) Briefly it is the case of the prosecution that the applicant who is accused no.14 had purchased the land from sister of the deceased. According to the prosecution, the sister of the deceased is an imposter. The said land was purchased by the applicant along with one Aabasaheb Paraji Bhadange (accused no.7) who has been enlarged on bail. The active role of committing the murder is placed on the accused no.1 - Sachin Mandalik, who the prosecution alleges to be the gang-leader. The accused no.1- Sachin Mandalik has been enlarged on bail.